Pooja D/O Mitthu Lal vs State Of Rajasthan
2021 Latest Caselaw 6502 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7331/2021

1.      Pooja D/o Mitthu Lal, Aged About 18 Years, R/o Village
        Cheetkheda, Post Kuchil, District Ajmer (Raj.). (Presently
        Residing At Jato Ka Mohalla Chak Peengold, District
        Ajmer)
2.      Madan Lal Nuwad S/o Durga Ram Nuwad, Aged About 26
        Years, R/o Jato Ka Mohalla Chak Peengold, District Ajmer.
        (Presently Residing At Jato Ka Mohalla Chak Peengold,
        District Ajmer)
                                                                     ----Petitioners
                                      Versus
1.      State Of Rajasthan, Through Director General Of Police,
        Phq, Jaipur.
2.      Inspector General Of Police, Ajmer Range, Ajmer.
3.      Superintendent Of Police, Ajmer.
4.      Station House Officer, Police Station Rupangarh, District
        Ajmer.
5.      Station House Officer, Police Station Gegal, District Ajmer.
6.      Mitthu Lal S/o Laguji, R/o Village Cheetkheda, Post Kuchil,
        District Ajmer (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Arvind Kumar Berwal For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

1. Petitioners have preferred this misc. petition seeking

direction of protection of life and liberty.

2. As per the documents annexed, both are major. Certificate of

Registration of marriage is also annexed with the petition.

(2 of 2) [CRLMP-7331/2021]

3. Co-ordinate Bench of this Court in "Smt. Nisha Tanwar vs.

State of Raj." (S.B. Criminal Writ No.493/2016), decided on

30.11.2016 allowed the petition and directed the S.H.O.

concerned to ensure necessary vigil so that no harm is caused to

the life and liberty of the petitioner at the hands of those who are

opposing the marriage.

4. I have considered the contentions.

5. In view of the fact that petitioners are major and have

married, the misc. petition is allowed. Respondents No.4 & 5 are

directed to keep vigil so that no harm is caused to the petitioners

from their relatives.

6. Stay application stands disposed.

(PANKAJ BHANDARI),J

CHANDAN-ARTI SHARMA /816

Powered by TCPDF (www.tcpdf.org)